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Judgment
Tarlok Singh Chauhan, J
The petitioner is neither posted in a hard/ difficult area or for that matter in a tribal area and, thus, cannot have indefeasible right for being
transferred merely on the ground of his adverse family circumstances, more particularly, when he has not completed his normal tenure of service
having joined only on 31.08.2019.
This petition, seeking direction to the respondents to transfer the petitioner from the present station, is clearly misconceived as it is more than settled
that it is for the employer to decide as to where an employee is to be posted and for what duration.
Accordingly, the present petition is dismissed, so also the pending miscellaneous application(s), if any, leaving the parties to bear their own costs.